Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 173(2)] [Section 173] [Entire Act] State of Karnataka - Subsection Section 173(2)(e) in Karnataka Municipalities Act, 1964 (e)[Two] [Substituted by Act 83 of 1976 w.e.f. 8-12.1976.] members to be appointed by the Government;